STATE OF CHHATTISGARH Vs. RATINDRA BOSE

JUDGEMENT

(1.) Heard Mr. Vinay Pandey, learned Deputy Advocate General appearing for the appellants / State. Also heard Mr. Akash Kumar Kundu, learned counsel, appearing for the respondent No.1 as well as Mr. Raj Kumar Gupta, learned counsel, appearing for respondent No.2.

(2.) I.A. No. 01 of 2024, is an application for condonation of delay of delay of 343 days in filing the instant appeal.

(3.) On due consideration, the reasons mentioned in the application appear to be satisfactory, I.A. No. 01 of 2024 is allowed. Delay in filing the appeal is hereby condoned.